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Delhi High Court judgments, 2024

11,287 judgments · page 353 of 565

High Courts06 May 2024Dismissed

Anuj Vs State Of Nct Of Delhi

Delhi High Court · (2024) 05 DEL CK 3524

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 20(c), 19, 24, 27A, 37, 50, 52A, 55
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High Courts06 May 2024Disposed Of

Amit Chakraborty Vs State NCT Of Delhi

Delhi High Court · (2024) 05 DEL CK 3523

Code of Criminal Procedure, 1973-Section 164, 306, 306(1), 306(2), 306(3), 306(4), 306(4)(b), 306(5), 307, 308, 308(2), 337(3), 397, 437, 439, 482, 561-AUnlawful Activities (Prevention) Act, 1956-Sections 13, 16, 17, 18, 22CIndian Penal Code, 1860-Sections 153A, 120B
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High Courts06 May 2024Dismissed

Kamlesh Devi Vs State Of Delhi NCT & Anr.

Delhi High Court · (2024) 05 DEL CK 3521

Code of Criminal Procedure, 1973-Section 439, 164, 161Indian Penal Code, 1860-Section 363, 365, 372, 376(2)(n), 344, 346, 34Protection of Children from Sexual Offences Act, 2012-Section 06, 17
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High Courts06 May 2024Disposed Of

Aradhana Vs The State (Govt. Of NCT Of Delhi)

Delhi High Court · (2024) 05 DEL CK 3519

Code of Criminal Procedure, 1973-Sections 397, 401, 482, 164, 227, 228Indian Penal Code, 1860-Sections 34, 328, 354, 354 A, 506, 509The Protection of Children from Sexual Offences Act, 2012-Sections 10, 12, 21
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